Central Administrative Tribunal - Madras
T Irudayaraj vs Employees State Insurance Corporation on 7 December, 2021
SSSSANR RHA ninth PTRAL AD? CE SS OAS STMOUGSA AIRY Deted dy. af December Twe Thoasand Twebty One CORAM: HON'RLE SHRISWARLP KUMAR MISHRA. Membert}} HON'BLE SHRIETE Jacob, Member( A) iThroagh Vides Conferencing) Y. Inidayeraj (age 46), . Sie Thangsswny, Noo iG is Sireet, Grey Nagar, ~Pullanthope, --Chersial ~ Of G12. Apa bicant By Advocate Mr K. Malsichany i. Rimployess' State Insurance Corporation (ESIC), "Headquarters, CIG Marg, New Deli 11) 002, Rep. By the Director General, 8S Employees' State Insurance Corporation (ESIC, Regional OM, Ne. 1B. Sterling Road, Chennai ~ 666 034, Rep. By the Additional Conumissioner & Regional Directer. 8 -3 Eayplovers' State Insarmace Corporation (ES R gional Gifiog, Na. 145, Sterling Read, Chennat ~ 600 Oa ; Rep. By the Deputy [Nesotor (Adimn.§ C "her maura Be CHPOTS, By iaunente: Mr K Prateek » } 8 5. folipvws a PRESS ny Min T dacob, Mentber( A % or FAS fries : ORDER
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-wompleint fetter deted i applicant te submit his explanation within seven dave,
-apgivant replied again io the 4 respondent and denied the allegs letter and directed the applicant ie submit his representation witht:
date. Even. affer, the receipt of the reply of the applicant dy & t g 1.00 amin the Chamber « "that the coreplaint made by the axid M Prembkumer againat the ar ae wy 4 3 wane Mae LY be po Bee ete PE sen 7a set
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oe neh % SS §* respondent again In Ais letter dated 22.10.9020 stated the i JUQ02D droos the sak] M.Premkumar and. dirserd the os Thereafter, 2 "the 4° respondent in his letter dated 17.02.2028) stated thar the 3° respondent has iesued a show-omuse motiog dated' G4.08. 962) and enclosed the same with af BETECERN ofthe said letter "The applicant denied the allegations made agaltat hiny in the " a cause notice dated U8.02 2021. He has subeutied a detailed reply dn the said show-omues notice, [tC has been stated thet an ingalry was condaeted again the applicant and the allezations made againgl fim was proved. 1 be pertinent * x t niention here that the applicant was mot supplied with dhe scald aknary sopert all x "fespondent did not supply the copy of Inquiry repent to the apnlivent. The appticanr (ae, pote he went 6 the Hoge NE ihe aralicant to dale dust dated GS.07 202 1 to dean SAMS rds? of Gussie, # has Seen stated ¢ seen rsoaverred and : Ke Ae 2: i "es be. ih a a2. 4 ped oe on a tee. *. 'nee pa ae sere pat phon ona nn as s 7 3 eS eet ta ras o ers ae z e be : oe & es re z ed aA a thet ay on om ' $4 + ay Bh . wt 0) pene, ; tees. ae ed 2 Co eet on me a wit ce yer seen Sat oo ee 75. ' ea Mh Sosy on om oy on ing se Bow cane ty 0%, 4 woe oS rs oe oe aaa eas . hy. * hl On oo x eS mS ay a ee oh 3 Gs ah of as sent " ee ¢ gel weed, ae pe 5 Se em a ee Wo 4 Anes: OY "ah ' 2 fee i oop ee Sow: ae.
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-been transferred on the extemal pressure given by the fen asule by thes Hanihle"
suuner ia fo fransiae dhe aredicant b. The meii contention of uh the authority. Therefore, aren is not am public intereal but to satisfy the indistdual w . 2 Vhus kuwl of iraasfer is arbityary and Mlegal.
x The 3© pegperlent hes issued @ showcase per aidtably replied, So that if te ieciplinary aadhorify did ot satiely on such rently, they
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~ hove to frame changes against the applicant and Inidate action denartmentally, (f thers ig HHY truth in the sakl complaint of de anid M Premkumar But, the applicants has ?
~ unhustiinile, The video ofipping is the proof that the complainant ently creamed mapture and assented the applicant, bet in the ehow-auae sation, if hes applicant hes teen the video clip without the permission ef the higher authen si ay tself is the evielenee that the 38 respondent hag vieldad to the pregaur PSROTL, & Inthe show-naume notice, it is alleged thet they have isqued thy said notice only a the findhuse of the rope "heen Saenished te the 4:
uk os bat Gl) date a camy of the same bes not am todefend bis ause.
ned ronson ig a punitive tranatk SS °
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ee $ pa gant af che appl of ob TR x x aemedd ae x a » seequire madigte:
ay iiated + £ + a.
Fat oa a on oe cae AONE es x aned Ul ane NE = the in SgP 3 sy % OPAL SSC BH i] RY & ye ' ee £ en ap BE loved with Ae 0 i LSS 3 BATON aeborein he ig serving from the * * istamciosed in Annexsnee 3 & Froof at josdag date oncloacd in iSenisrity | eg
4) anc continuing in the same cadro'location without acvepting soy pramation which was offered during 2Q18 and 2O19 vice GMles Order No. $2!) (8) af NUN saree QLIG20T8 (Annexure S) and Of8es Oder Wo, 274) (Anpesure 6), hemes be was tansfeered om public Geeresr to the 'Pirane!veli PS! im arder to Aull) the requirement.
& The respondents farther subsalt dit the ESN? Hospital af RK Nagar, Chermal Neing attached with Medion! College Ja permitted by the Meadquerurs CHilee to oe 'recrant (he pamamedical stall on contractual Gasis (ESE? Ngrs. Cheudar at.
S004 202) ~ Annesure 7 & senctlened strength eo on 3046 202) ~ Annexure 8) a! whereas ESN Hospital situated at Tirunelveli heving ¢ spheral satus de mand hence the requirnl medixal oteGs aw being trans "Hogpltal RIN. Nager to fetonal basis hasad on the vacancy positien smd seworiy, The Respondents respectfiafly sohbet Ser the 2, applicant, being Senier Most Nursing Orderly of the steior Nagar Chennai, has} rad on public interest ax ye "o Purther, the relieving onder hee been handed over to en as Fe 2 eS a oe ae eee oa 2 sakes VEY PE MT Re as. ee Sey TAOS SST afew - psa 2 S x whee: aD ay Geol: a" pe Bo: san eo ns es need Ey * ae IAA oe z 38 ae + one tee "ene oe 4 x 2 wa Me BG Ot eo Le ogee, Bon ant: Bee NES .
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rope Wa ae eae ae whew Ry # a ey i oe e % oe io bee S A So faaacd : i wed i Sea the relieving date ta joining date. The spelinant if at all having me:
plicant 4 { i problems, he «.
well subnul the leave ayplication prior to corapletion of lauce perio San Very v.
S92 . ' : pete Te Aain. See : Rdeioed Bot eh waning the medical certificate Gram the Medics! Authoriti x iy aN ace ten sc CANN hE ENS workbie i the sas location, bat the apolioant hee neither informed abou pow domed at dhe Ginsferread location, whie Beast by submitting his tranefer order The apy Ay Medioal Certificate for the period fom TO.07.2021 xa gs.
sferthought on receipt of Iie transi order. The « 6 penaliy feo howe in tes charge sheets issued vide Peralty Onier Ne. of5 ¢ sand the Respondents submit thet ihe complaint was receive show cause notice has been issued in the month of Feb has bron awarded nor he hes been exonerated fom the cher condered any In the aemith of Faby x myer Eig further subneltted ther the parnanedical fo tackle the Covi {9 par 2 Has ales been tran ye 85 TRRCOP EN on GE we be ey SF euneivedl i ";
as eet ag x as 04:
wed an record.4
x x oe rarder i SIRES < + +e THE a ¥ x Ss NQHY # the iy Faw x & stew af the S33 eel ' tS oe Es d 4 hss been HIE XS:
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ati x ee se OTE 9 ath submits th ¥ a qthe ery XS * "Rin.
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feet:
sulunitte x < fae e pHs au a ih ne is ESESES and SE AS f RID .
'has be gs + ot ae ow.
pet ye subs me Sy, 2 eer ron oe ae PAR nin S nS moots of July.
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-{8. Parther by the [Ns vare bong dealt separately and § has an connection with the 'ss AIR 2009 SC L889 in the case of Samesh TS SMES aN this Hon'ite commmutice saguwry reladed vapplication.4
fer order pan be ohalle the ground of maleHide ar punitive or without paradiction.
S. "Mse Honourable Sapreme Court in the fide as 3 as follows:
aX y IM Questing: would eftrect the it Iswroas wees ot Naser on any feetor an ceder af fromigfer and hase on a the allegations made against the ape oman. [fis one thing to aay thar the e io pass an arder of trinaler in administm:
by away of or in Hew of punishouat. When an ander of hee:
' Pgs Sas ae Rat Rens dee ee ee in Seen cig SVEN go SEER Se beoe bee eee Yanaiee © passed in [hme of punishemen, the seme is Hable tn RE OR EEE Frepeay: SRR EN ae ae he: ERAT AYA TAN SN ORES epee dihae gn Eos a Heh: Sen QS, WE WH have fo see whether (ic impugned ander of fanefer ig punitive Ip filers or isaiead ats migis-fide @iertinn judoment, dated 24 (8 the courts fA aye x ee gh aS Ep y ibe £ Pe UD RY OPH :
any 3S 3h < oe be wgae = Be a Sr: ge Mp.
ey rae.
gered Se iaead Sao og Ss op the & ek ee HE a me * 8.
ae pte a B x oe us e i x ee oS ee cra aaa SOAP "eet X tre SS ON o we % ae 6 Seo ge ap ap s 4, ah ee AS * oo ens.
Ey he ee ipo = ve ep shud REE e found oe 5 me o HEOTEIAR § rf 3 ee ve no foun AS N armewhal un S ASW WO CaS 2 is es x Ey ¢ oes xak <n a * wed, odece 4 a oe ee SS a pe oe oS BGR + ne oS * Oe
8. As held by the Honourable Supreme Coc:
the dub af any numer influenced by them, in cases wheres they have no foundation in fst. In this taak whirl is has cast an uke cours H would conduce to a more satisihetory disnosal arc . naneideration of time i those against whom all made carne fomeart to place befnre the cease' enher thos eniaie cr thelr weraioe: of the matter, se that the emt sey be iN a poaition to Aules as to whether the onus if upon those who moke allegations of mele fides ai the the absence of such affidavits or of misterials piacex ibe court by theee authariies, the court is le to judge af the veracity of the alingations merely an tests af proahabili with nathing more aubstiatial by say of augweer"
TORS a AG ies 4, the alle dastide aad the mason fir hokling thet the onder is by way of punishment howe to be gueciieally * ' Stafed go as to enable the opposite side to give reply and in Ge abacnce of sach ~ Pibunals ne i8.- Further in the counter the respondent has above and considering all these sapects, if cannot be stated thet th mato-fide one and N was passed as a punishment. As amutter af & af trnster ig shown fy be an autorene of nale-fide vinlslian of Statutary provisions qroliiiting amy such Neck aidavits or materials, the Court cannot go into the such allggations.
fed the re son whieh Is quoted x x :
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oe ae oe 23 = oe) oy at B a3 Re x oe wes ws wh fait fen "are thy Ly a peer x taen, xs A oes . pay rot tor wae. ann 0 oe os > tert Se iA eS en question whether the risoor hy Supe cere Court to Sivect one "be guid ie be puniive in-mature umd the hokiag af an enquiry need set bo niisicd matter for the employer & cons EUTAMINALIVE ACCUSES *:
ane the extent of salusion for Therefore, the Honourable Supe and duc ta esipencies of adminiat rm fy a transiey _geder can be paased. . oe : ve, ihe applicant bee nal prowed that the onder of in a a mala-fide intention or punitive in natare and tle ssapondent he reason fw tranaier in the counter aad 8 cae :
DAUANS Sare Insoues aainel the applican . : Bw merit In tis OS and, accordingly if is dismissed. 7 ee eer co -aadnnintintnemmestionbne eset iceman $ foe